Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46A] [Entire Act] State of Odisha - Subsection Section 46A(a) in The Orissa Survey and Settlement Act, 1958 (a)Chief Settlement Officers and Settlement Officers under the Central Provinces Land Revenue Act 18 of 1981, and the Central provinces Tenancy Act 11 of 1898,and;
